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Court News

Delhi High Court Upholds Arbitral Award in Semiconductor Supply Dispute, Dismisses Section 34 Challenge

Supreme Court: Pre-2015 Section 11 Arbitration Orders Are Final, Cannot Be Reopened Under Section 34

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Supreme Court Clarifies: Only Civil Courts Can Extend Arbitration Timelines Under Section 29A

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Supreme Court: Multiple Dishonoured Cheques in One Deal Can Lead to Separate Prosecutions under NI Act

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Supreme Court Clarifies Section 21: Arbitration Begins with Notice, But Failure to Issue Not Fatal

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Supreme Court Warns Courts: Arbitral Award Challenges Cannot Be Treated as Civil Pleas

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Delhi High Court: Unilateral Arbitrator Appointment Invalid Without Express Written Waiver

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Supreme Court Reaffirms: Arbitral Awards Cannot Be Overturned for Alternative Contract Interpretations

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Supreme Court Mandates Pre-Litigation Mediation: Patil Automation vs Rakheja Engineers Case Redefines Commercial Disputes in India

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Delhi High Court Rules: Civil Suit Cannot Nullify Arbitral Award

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Bombay High Court Quashes ₹1,737.2 Crore Arbitral Award Against Thermax